Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 33 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

33. Repeal and savings.

- The Jammu and Kashmir (Compensatory Afforestation Fund Management and Planning Authority) Rules, 2009, in force before the commencement of these rules are hereby repealed. However, all actions taken under the previous rules will be saved except specifically provided in these rules.Form-AAnnual Budget proposal of State Authority for financial year submitted along with the Annual Plan of Operation(See rule 28)
S. No. Description Current Financial Year (in Rs.) Previous Financial Year (in Rs.)
1 a. Opening balance offunds received from National Authority as on 1st Aprilb. Opening balance of loans/grants etc. receivedas on 1st April    
2 Estimated annualreceipt of State Authority(a) Receipt of Fundby State Authorities from User agencies ;(b) Receipt ofaccrual of interest on State Fund(c) Receipt ofGrants/loans/others of State Authority ;(d) Any Other Income ;    
3 Total estimated funds available with StateAuthority (as on 1st April) (1+2)    
4. (i) Annual proposed expenditure of StateAuthority out of State Fund    
Activities to be undertaken from interest(specify) under rule 20    
Recurring ManagementExpenditurei. Remuneration toContractual Staffii. AdministrativeExpenses*iii. OtherAdministrative Expenses**iv. Any other expenditure    
Activities to be undertaken from Net Presentvalue (specify) under rule 18    
a. Non-recurring Management Expenditure likeCreation of Capital Asset    
b. Afforestation and other permissibleactivities    
c. Expenditure on Ongoing works    
d. Expenditure on New works    
e. Monitoring and Evaluation Expenditure    
4(ii) Compensatory Afforestation works    
4(iii) Catchment Area Treatment works    
4(iv) Wildlife Management works    
4(v) Other (specify)    
4(vi) Total estimated expenditure out of grants/loansetc.    
5(i) Estimated Gross TotalExpenditure[4(i)+4(ii)+4(iii)+4(iv)+4(v)+4(vi)]    
5(ii) Estimated payments to National Authorities outof funds received from user agency.    
6 Total closing balance with State Authority-    
  a. Closing balance of funds received fromNational Authority    
b. Closing balance out of receipt from Useragencies    
c. Closing balance of grants/loans etc.    
DeclarationThe budget proposal as mentioned above has been approved and adopted by the State Authority.Date :Member-Secretary,State Authority.Note 1 :-For the purpose of budget estimate (referred in serial number 1, 2 and 3) for the year under consideration the opening balance refers to the fund available as on the 1st April of the previous year.Note 2 :-*Administrative expenses include-Office Expenses, Electricity and Power, Water Charges, Rent, Rates and Taxes (including property tax), Maintenance of Staff Car including petroleum, oil and lubricants (POL) of the State Authority.Note 3 :-** Other administrative expenses include-sitting fee and admissible allowances to the non-official members of the State Authority, Expenditure on conference , seminar, workshop, etc. training programme , Advertisement and publicity, minor works, professional services, other contractual services.Form-BMonthly Account of State Authority for the Month(See rule 29)
1. Total opening balance of state Funds (a+b+c+d) share of State Fund underad hocAuthority State Fund under the Act Current month(in rupees Last month (in rupees) Cumulative amount till this month (in rupees)
a. Opening balance of principal amountcomponent-wise (1+2+3+4+5+6+7+8+9)          
  1. Compensatory Afforestation          
  2. Additional Compensatory Afforestation          
  3. Penal Compensatory Afforestation          
  4. Net Present Value          
  5. Penal Net Present Value          
  6. Catchment Area Treatment Charges          
  7. Wildlife Conservation Plan Charges          
  8. Safety Zone Treatment Charges          
  9. Others (please specify)          
b. Opening balance amount of interest received byState Fund (both fromAd hocAuthority and under the Act)      
c. Opening balance amount of grants, loans etc.received by State Authority      
II. Total Amount received by State Fund during themonth (a+b+c)      
a. Amount of interest accrued to State Fund (onState Funds deposits under the Act and fromAd hocAuthoritytransferred by National Fund)      
b. Total Receipt by State Funds Share of StateState Fund fromAd hocAuthority and Fund under the Act Share of State Fund underAd hocAuthority State Fund under the Act      
  Principal Amount Component-wise          
  1. Compensatory Afforestation          
  2. Additional Compensatory Afforestation          
  3. Penal Compensatory Afforestation          
  4. Net Present Value          
  5. Penal Net Present Value          
  6. Catchment Area Treatment Charges          
  7. Wildlife Conservation Plan Charges          
  8. Safety Zone Treatment Charges          
  9. Others (please specify)          
c. Amount of grants, loans etc. received by StateFund          
III. Total Expenditure by State Fund (a+b)          
a. Total expenditure by State Funds underAd hocAuthority and under the Act Share of State Fund underAd hocAuthority State Fund under the Act      
  Principal Amount Component-wise of all states(1+2+3+4+5+6+7)          
  1. Compensatory Afforestation          
  2. Additional Compensatory Afforestation          
  3. Penal Compensatory Afforestation          
  4. Net Present Value          
  5. Catchment Area Treatment Charges          
  6. Wildlife Conservation Plan Charges          
  7. Others (please specify)          
b. Total expenditure by State Funds out of interesttransferred fromAd hocAuthority and under the Act          
  i. Amount spent by State Fund (60% of interestaccrued)      
  ii. Amount spent by State Fund (40% of interestaccrued)      
IV. Total closing balance of State Fund (a+b+c+d)      
DeclarationThe above report has been verified and found correct. The report has been adopted by State Authority.Date :Member-Secretary,State Authority.Form -CMonthly Statement of State Authority on Physical and Financial achievements by the State(See rule 29)
Sl. No. Description Physcial outcome target as approved in annualplan of operation in hectare/trees) Actual physical achievement during the year(in hectare/trees) Cumulative achievement till date (in hectare) Current Month (in rupees) Last Month (in rupees) Cumulative amount till this month (in rupees)
I. Total expenditure out ofAd hocAuthority funds[Total component- wise works from Principal Amount](1+2+3+4+5+6+7+8+9)            
  1. Compensatory Afforestation            
  2. Additional Compensatory Afforestation            
  3. Penal Compensatory Afforestation            
  4. Net Present Value            
  5. Penal Net Present Value            
  6. Catchment Area Treatment Charges            
  7. Wildlife Conservation Plan Charges            
  8. Safety Zone Treatment Charges            
  9. Others (please specify)            
II. Amount of expenditure from State Fund [Totalcomponent wise works from principal amount] (1+2+3+4+5+6+7+8+9)            
  Total Component wise Principal Amount Works            
  1. Compensatory Afforestation            
  2. Additional Compensatory Afforestation            
  3. Penal Compensatory Afforestation            
  4. Net Present Value            
  5. Penal Net Present Value            
  6. Catchment Area Treatment Charges            
  7. Wildlife Conservation Plan Charges            
  8. Safety Zone Treatment Charges            
  9. Others (please specify)            
III. Total expenditure by State Funds out of interesttransferred fromad hocAuthority            
IVa. Amount spent by State Fund (60% of interestaccrued) (1+2+3+4+5+6)            
  1. To offset the incremental cost ofcompensatory afforestation and penal compensatory afforestationat the increased wage rates ;            
  2. To offset the incremental cost of catchmentarea treatment plan at the increased wage rates ;            
  3. To offset the incremental cost of wildlifemanagement plan at the increased wage rates ;            
  4. Disbursement of salary and allowances ofmembers and staffs, both regular and contractual of the StateAuthority constituted under the Act ;            
  5. Disbursement of salary sitting fees andallowances to nominated members of the State Authorityconstituted under the Act ;            
  6. Activities referred in sub-rule (2) and (3)of rule 18            
IVb. Amount spent by State Fund (40% of interestaccrued)      
  I. AdministrativeexpensesII. Otheradministrative expensesIII. Monitoring andEvaluation expenditureIV. Non recurringmanagement expenditure like creation of capital assetV. Other expenditures referred in sub-rule (b)of rule 19      
DeclarationThe above report has been verified and found correct. The report has been adopted by State Authority.Date :Member-Secretary,State Authority.Form -DAnnual Statement of State Authority on Physical and Financial achievements for the State of J&K(See rule 29)
Sl. No. Description Physical target as approved in annual plan ofoperation (in units) Actual physical achievement during the year(in units) Physical Target (others) Physical Achievements (Others) Financial Target(in Rs.) Financial Achievements (in Rs.)
I. Total expenditure out ofAd hocAuthority Funds[Total component wise works from Principal Amount](1+2+3+4+5+6+7)            
  1. Compensatory Afforestation            
  2. Additional Compensatory Afforestation            
  3. Penal Compensatory Afforestation            
  4. Net Present Value            
  5. Catchment Area Treatment Charges            
  6. Wildlife Conservation Plan Charges            
  7. Others (please specify)            
II. Amount of expenditure by State Fund (Totalcomponent wise works from Principal Amount) (1+2+3+4+5+6+7)            
  Total Component-wise Principal Amount works            
  1. Compensatory Afforestation            
  2. Additional Compensatory Afforestation            
  3. Penal Compensatory Afforestation            
  4. Net Present Value            
  5. Catchment Area Treatment Charges            
  6. Wildlife Conservation Plan Charges            
  7. Others (please specify)            
III. Total Expenditure by State Funds out of interesttransferred fromad hocAuthority            
IVa. Amount spent by State Fund (60% of interestaccrued) (1+2+3+4+5+6)            
  1. To offset the incremental cost ofcompensatory Afforestation and penal compensatory afforestationat the increased wage rates.            
  2. To offset the incremental cost of catchmentarea treatment plan at the increased wage rates ;            
  3. To offset the incremental cost of wildlifemanagement plan at the increased wage rates ;            
  4. Disbursement of salary and allowances ofmembers and staffs, both regular and contractual of the StateAuthority constituted under the Act ;            
  5. Disbursement of sitting fees and allowancesto nominated members of the State Authority constituted under theAct ;            
  6. activities referred in subrule (2) and (3) ofrule 18            
IVb. Amount spent by State Fund (40% of interestaccrued)            
  Total Administrative Expenditure(i+ii+iii+iv+v+vi)      
  i. Personnel services and benefits      
  ii. Administrative expenses      
  iii. Other administrative expenses      
  iv. Monitoring and Evaluation Expenditure      
  v. Non-recurring management expenditure likecreation of capital asset      
  vi. Other expenditure referred in sub-rule (b)of rule 19      
DeclarationThe above report has been verified and found correct. The report has been adopted by State Authority.Date :Member-Secretary,State Authority.Form-ERecords and Accounts to be maintained by the State Authority(See rule 29)The following accounts/records shall be maintained :